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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

State of Bihar - Subsection

Section 110(1)(ii) in Bihar Financial Rules, 1950

(ii)Contingent expenditure of an unusual character or involving departure from any general or special rule or order made by Government should not be incurred, nor should any liability be undertaken in connection therewith, without the previous sanction of Government.